SHRIMATI RAMSHRI PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPELLANT Shrimati Ramshri Pal has filed this appeal challenging the judgment of conviction and sentence dated 28th May, 2001 delivered by the Court of Special Judge (NDPS) and Additional Sessions Judge, Gwalior in Sessions Trial No. 362/1999, whereby she has been convicted for the offences punishable under sections 498 -A and 302 IPC and sentenced to undergo life imprisonment and fine of Rs.1,000/ - and two years RI and fine of Rs.500/ - respectively with default stipulations. Both the sentences were directed to run concurrently.

(2.) PRESENT appellant along with acquitted co -accused Hema were tried for the offences punishable under sections 498 -A, 304 -B IPC, in the alternative 302 IPC, read with section 34 IPC for harassing one Manju Pal (hereinafter, referred to as the "deceased") for demand of dowry and committing her murder of on 4/5/1999 by pouring kerosene oil and setting her on fire.

(3.) AFTER the death of the deceased, a Marg was registered and investigation was commenced. FIR (Ex.P/8) of the incident was lodged at Police Station Madhav Ganj. On lodging of the FIR, prosecuting agency was set in motion. The appellant was arrested vide Ex.P/9. Police reached on the spot, prepared the spot map (Ex.P/4), seized an iron can, a steel tumbler, match sticks etc. vide seizure memo (Ex.P/5). Inquest of the dead body was prepared vide Ex.P/2 and dead body of the deceased was sent for postmortem. Postmortem report is Ex.P/3. Dying declaration (Ex.P/7) of the deceased was recorded by Dr.Sanjana Lucas (PW 10).